State of Odisha - Act
Madhu Babu Pension Yojana Rules, 2008
ODISHA
India
India
Madhu Babu Pension Yojana Rules, 2008
Rule MADHU-BABU-PENSION-YOJANA-RULES-2008 of 2008
- Published on 4 January 2008
- Commenced on 4 January 2008
- [This is the version of this document from 4 January 2008.]
- [Note: The original publication document is not available and this content could not be verified.]
2. After careful consideration, the state Government, has been pleased to introduce "Madhu Babu Pension Yojana (MBPY)" to come into effect from 1st January 2008 by getting the above mentioned two pension schemes merged. The Madhu Babu Pension Yojana is to be administered in accordance with the provisions contained in the "Madhu Babu Pension Yojana Rules, 2008" and to come into effect in the state from 1st, January 2008 for a better and smooth implementation in view of its expanded coverage in the State.
3. The provisions of the Madhu Babu Pension Yojana Rules, 2008 are set forth as follows and are free for subsequent amendments as and when required.
Part-I General Rules1.
These Rules may be called "Madhu Babu Pension Yojana Rules, 2008".2.
They shall be applicable throughout the State of Orissa.3.
They shall come into force from 1st January, 2008.4.
All the beneficiaries being covered under the State, Old Age Pension Scheme and Orissa Disability Pension Scheme in the State at present will be treated as beneficiaries under the Madhu Babu Pension Yojana from the date it comes into force.5.
The Rules shall apply to all eligible persons defined as such under Rule, 6.6. Eligibility Criteria and Categories of MBP.
- A person shall be eligible to pension under these Rules, if he/she-7.
The amount of pension payable to each pensioner under the scheme shall be of such amount as may be decided by Government from time to time, the present rate of pension being Rs.200.00 per month per beneficiary.8. Disbursement.
9. Application Procedure.
10.
After the applications are received from the Extension Officer, the Block Development Officer shall personally scrutinize the applications and recommend them to the Sub-Collector within a period of 15 days in order of priority for sanction.11.
The Sub-Collector shall maintain the Register in Form MBPY-III in order of priority of the applications as indicated by the B.D.O. Gram Panchayat-wise/Block-wise/N.A.C.-wise/Municipality-wise.12. Sanction of Pension.
- The Sub-Collector, on receipt of application shall get them examined as soon as possible but not exceeding a period of fifteen days. He may either sanction payment of pension or, reject the applications with clear mention of reasons of rejection or, seek clarification on any of the point in doubt. The Sub-Divisional Social Welfare Officer shall assist the Sub-Collector for timely disposal of the applications and maintenance of the Register in Form-MBPY-III.The sanction order in Form No.MBPY-IV shall be maintained by the Sub-Collector along with full particulars of the pensioner. The sanction orders are to be issued from the prescribed register of which the original to be sent to the B.D.O. concerned and the counterfoil to be kept for verification.13.
Applications sanctioned/rejected/clarification sought for by the Sub-Collector shall be returned to the Block Development Officer concerned who in turn shall also maintain Registers in Form No.MBPY-II (with attested photo copy pasted) and clarify the queries of the Sub-Collector and resubmit for sanction/rejection within seven days.14.
The Block Development Officer shall send a copy of the sanction order with the Photo Identity Card in Form MBPY-V as per Rule-15 or, the rejection order to the applicant within a week of the receipt of such order Under Certificate of Posting under intimation to the Executive officer concerned where necessary. Payment of pension in full shall commence from the first of the month following the month of sanction as per their priority in the Register in Form MBPY-II subject to accrual of vacant slots due to death of a pensioner or otherwise or,increase in targeted no. of beneficiaries in respect of that particular Grama Panchayat/Urban Local Body.15. Photo Identity Card.
- The B.D.O. shall prepare a Photo-Identity Card in the following Form (MBPY-V) for each of the pensioners duly filled in and laminated.Name of the Gram Panchayat/U.L.B.:Serial No. allotted :| (a) | Category of Madhu Babu Pension : OAP/WP/CLP/DP/WP-AIDS/ DP -AIDS | |
| (b) | Name :................... | |
| (c) | Address :................. | |
| Village :............... | ||
| P.O. :................ | ||
| G.P. :................ | Photo copy of Pensioner With signature & Sealof B.D.O. over lapping the Identity Card itself | |
| Ward No. :............... | ||
| P.S. :......................... | ||
| P.I.N. :.............. | ||
| Age :.................... | ||
| Payment started from :................ |
| Signature of the Pensioner | Signature & Seal of B.D.O. |
16. Date of Death of Pensioner.
- The Extension Officer/Executive Officer concerned shall report every case of death of beneficiary immediately after occurrence to the Block Development Officer and the Sub-Collector concerned.17.
Once an application has been rejected by the Sub-Collector, further review or consideration of the same shall lie with the Collector, either on his own information or, through an application. An order thus passed after review by the Collector shall be the final and there shall be no appeal against the same.18.
The amount of pension under the scheme sanctioned by the Government in Women and Child Development Department shall be disbursed every month to the pensioner by the Block Development Officer himself directly or, through officers sub-ordinate to him in the Rural Areas and by the District Social Welfare Officer through the Executive Officer of the Municipality/N.A.C. in the Urban Areas at such places as may be decided by the Collector/ Government. The Government may also decide any other agency or, mode of disbursement from time to time.19. Annual Verification.
- The Block Development Officer/District Social Welfare Officer/Executive officer shall by himself or, through a nominee conduct an annual verification of pensioners to ascertain that the pensioner is living and continues to fulfill all the conditions of eligibility. The verification shall ordinarily be conducted in the first week of April every year. If either as a result of such verification or, otherwise the Block Development Officer/District Social Welfare Officer is satisfied that the petitioner is no longer alive or has ceased to fulfill any of the conditions of eligibility, he shall immediately cancel the pension and make an entry to that effect in the Register of Pensioner in Red ink and forth-with communicate the same to the Sub-Collector for approval, for the purpose of cancellation, the Sub-Collector shall be the final authority. The Sub-Collector in turn shall stop payment to the deceased and order payment to a new beneficiary as per his/her priority against that vacant slot from the month following the death.20. Change of address of the pensioner.
- Any change of pensioners address which comes to the notice of the Block Development Officer/Executive Officer in course of annual verification or, otherwise shall forthwith be entered in the Register of Pensioners. In case a pensioner has moved outside the State, the payment of pension should be stopped forthwith.21.
The Pension under the scheme shall not be commutable.22. Cease of pension.
- The pension shall cease to be payable from the date of disbursement following death of the pensioner.23. Collector as Final Authority.
- The Collector shall be the supervisory authority in the district. He shall have powers to direct stoppage of payment of pension under the Scheme if in any case, it was sanctioned on mistaken ground or, if the conditions for grant of pension no longer exist or any irregularity was committed in sanction.24. Withholding of pension.
- Further good conduct is an implied condition for the grant of pension under the scheme. The Sub-Collector shall have the right of withholding or, withdrawing a pension if the pensioner is convicted of any criminal offence.25. Legal heir after death of a pensioner.
- In case of death of a pensioner, the outstanding amount, if any cannot be claimed by the legal heir of the deceased.26. Absolute discretion of Government.
- All pensions under the scheme are a matter of absolute discretion of the Government and may be refused or discontinued without giving any reason and shall not be subject to any question in the Court of law or, otherwise.Part-II Accounting Procedure27.
These Rules shall regulate the accounting procedure relating to the Madhu Babu Pension Yojana, 2008.28.
The Block Development Officer in respect of the Rural Areas and the District Social Welfare Officer of the district in respect of their jurisdiction in the Urban Local Bodies shall account for the allotment from the Government in Women and Child Development and maintain in the Register in Form MBPY-VI.29.
The allotment in respect of each Block and the Urban Local Bodies is to be communicated by the Government in Women and Child Development Department under intimation to the Collector and the Sub-Collector.30.
The expenditure shall be debited to the appropriate units under Demand No."36-2235-Social Security and Welfare-60-Other Social Security and Welfare Programme-102-Pension under Social Security Scheme-Madhu Babu Pension for destitute-voted".31.
The Block Development Officer and the District Social Welfare Officer as the case may be are declared as the Drawing and Disbursing Officers in respect of the Madhu Babu Pension to the destitute in respect of their jurisdiction.32.
The amount of pension sanctioned by the Women and Child Development Department shall be paid to the pensioners by the B.D.O./D.S.W.O. without any authority of A.G., Orissa in every month subject to the provision of Rule-18. The amount of pension due for a month be paid to the pensioner on the Jana Seva Divas during the same month.33.
The Sub-Collector shall review the monthly progress of expenditure regarding payment of pension to the pensioners in his/her Sub-Division and the Block Development Officers in his/her Block and submit the Monthly Progress Report to the D.S.W.O. in the district who in turn shall submit the Consolidated Report including the same in respect of the Urban Local Bodies in the Form-MBPY-VII to the State Government in Women and Child Development Department by 10th of the month following the moth of payment.34.
Proper watch and maintenance of accounts of the pensions which are returned to the office of the Block Development Officer or the District Social Welfare Officer as undisbursed shall be entered in the Register in Form-MBPY-VI. It should be seen that after making necessary entries, returned/ undisbursed pensions are refunded to the Treasury/Sub-Treasury under intimation to the D.S.W.O. concerned. At the year ending, the D.S.W.O. shall submit the consolidated Surrender Statement to the Government in Women and Child Development Department. In no case shall the amount be kept in the P.L. Account.Part-III Supervision of the Scheme35.
The women and Child Development Department shall be in charge of administration of the scheme.36.
The Collector may review the implementation of the scheme in any area of the district. The Collector shall further be competent to cause an inspection/periodical test check in any area of the district on any matter connected with the administration of the scheme by him self or by an officer nominated by him. The District Social Welfare Officer at the district level, Sub-Divisional Social Welfare Officer at the Sub-Division level and the Social Educational Organizer at the Block level should remain in charge of proper execution of the scheme and maintenance of the Records.37.
The Sub-Collector shall in respect of the Sub-Division have the powers of the Collector. When the Sub-Collector proceeds on leave or the post is lying vacant than the Collector shall have the sanctioning authority in case of the Madhu Babu Pension or he may authorize the A.D.M. to do the same.38.
The District Social Welfare Officers shall furnish Monthly Progress Reports on physical and Financial achievements under the Madhu Babu Pension Yojana in his/her district through the Form MBPY-VII to Collectors/ Government after getting the reports of the Block Development Officer consolidated with the reports in respect of the Urban Local Bodies on the date fixed and provisions made under Rule-33 in order to ensure proper implementation of the scheme.39. Clarification and instruction by the Government.
- Any difficulty in interpretation of any provision of these Rules or in Administrating the same, it shall be referred to the Government in the Women and Child Development Department for issue of appropriate instructions or clarifications.List of Priority of Applications for Madhu Babu Pension(Form MBPY-II)(To be maintained at the Office of the B.D.O.)| Sl. No. | Name and Address of the Applicant | Male/ Female (M/F) | SC/ST/ Others/ Minority | Age | Category of Pension (OAP/ WP/CL PiDP/WP-AIDS/DP-AIDS) | Date of Application/ Diary No. | Name of the Extension Officer allotted with Date |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| 1 | |||||||
| 2 | |||||||
| 3 | |||||||
| 4 | |||||||
| 5 | |||||||
| 6 | |||||||
| 7 | |||||||
| 8 |
| Date of Submission of Enquiry Report | No./Date of Recommendation of B.D.O. to theSub-Collector | No./ Date of Sanction of Pension/ Rejection/Query by the Sub-Collector | Reasons of Rejection | No. of Identity Card provided to the pensioner | Month of commencement of Madhu Babu Pension | Date of death of the pensioner and month ofceasure of pension | Remarks of the B.D.O. |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 |
| Sl. No. | Name and Address of the Applicant | Male/ Female (M/F) | SC/ST/ Others/ Minority | Age | Category of Pension (OAP/WP/ CLP/DP/ WP-AIDS/DP-AIDS) | No/Date of Recommendation of B.D.O. to theSub-Collector |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| 1 | ||||||
| 2 | ||||||
| 3 | ||||||
| 4 | ||||||
| 5 | ||||||
| 6 | ||||||
| 7 | ||||||
| 8 | ||||||
| 9 |
| No. and Date of Sanction of Pension by theSub-Collector | Reasons of Rejection | L. No./ Date of communication to the B.D.O. | Month of commencement of pension | Date of cessation of pension due to death/otherwise | Remarks of the Sub-Collector |
| 8 | 9 | 10 | 11 | 12 | 13 |
1. Sanction is accorded to the grant of "Madhu Babu Pension" of Rs.200/- per month to Shri/Smt.....on account of Old Age/Widowhood/Widowhood due to death of husband in AIDS/Totally Blind/Othopaedically Handicapped/Mentally Retardedness/Cerebral Palsy/being an AIDS patient payable at ...... till life/or until cessation of any of the eligibility criteria as mentioned under Rule-6 of the "Madhu Babu Pension Yojana Guidelines, 2008" which ever is earlier.
2. The Charge is debitabie to Demand No.36-2235-Social Security and Welfare-60-Other Social Security and Welfare Programme-102-Pension under Social Security Scheme-Madhu Babu Pension for destitute-voted".
3. Format of Sanction order
| Sl. No. | Name of the Person | Permanent Address, Vill./ ULB, P.O., G.P., Block,District | Case Record No. | Category of Madhu Babu Pension Sanctioned | Serial Number | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| OPA/WP/CLP/DP/WP-AIDS/DP-AIDS | ||||||
| OAP/WP/CLP/DP/WP-AIDS/DP-AIDS |
| Sl. No. | Financial Year | Total Allotments made by the W&C.D.Department previously during the current Year | Amount now Allotted by the W & C.D.Department | Cumulative total of the amount allotted by W&C.D.Department in the current year | Months of payment upto which allotment placed |
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1 | |||||
| 2 | |||||
| 3 | |||||
| 4 | |||||
| 5 | |||||
| 6 | |||||
| 7 | |||||
| 8 | |||||
| 9 | |||||
| 10 | |||||
| 11 | |||||
| 12 |
| G.O. No. & Date of Allotment | Amount Drawn | TV No. and date of Drawal of the amount | Amount surrendered | Letter No. and date of intimation with reasons ofsurrender to the D.S.W.O. by the B.D.O./to W&C.D. Departmentby DSWO |
| 7 | 8 | 9 | 10 | 11 |
| Sl. No. | Name of the Blocks/Urban Local Bodies | Total receipt of funds from Government during theFin. Year | Financial Achievement | Physical Achievement | |||||
| Cumulative amount disbursed upto end of the lastmonth | Amount disbursed during the current month | Total Amount disbursed during the current Fin.Year (Col. 4 = 5) | Balance amount of funds (Col. 3-6) | Total Target | Total Coverage | No. of Pending Applications | |||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | |
| 1 | |||||||||
| 2 | |||||||||
| 3 | |||||||||
| 4 | |||||||||
| 5 | |||||||||
| ... | |||||||||
| … | |||||||||
| ... | |||||||||
| ... |
| {| | ||||
| Sl. No. | Category of Madhu Babu Pension Yojana | Male | Female | Total |
| 1 | 2 | 3 | 4 | 5 |
| 1 | Old Age Pension | |||
| 2 | Widow' Pension | |||
| 3 | Widow Pension (AIDS) | |||
| 4 | Cured Leprosy Patient | |||
| 5 | Disability Pension | |||
| 6 | Disability Pension (AIDS) | |||
| Total |
| Sl. No. | Category of Madhu Babu Pension Yojana | SC | ST | General | Minority | Total |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| 1 | Old Age Pension | |||||
| 2 | Widow Pension | |||||
| 3 | Widow Pension (AIDS) | |||||
| 4 | Cured Leprosy Patient | |||||
| 5 | Disability Pension | |||||
| 6 | Disability Pension (AIDS) | |||||
| Total |
| Sl. No. | Form No. | To be maintained by | Reference to Rules | Purpose |
| 1 | MBPY-I | Applicant | Rule 9 | Application Form |
| 2 | MBPY-II | B.D.O. | Rule 9(b) | Priority list of applications |
| 3 | MBPY-III | Sub-Collector | Rule 12 | Priority of applications |
| 4 | MBPY-IV | Sub-Collector | Rule 12(a) | Sanction order format |
| 5 | MBPY-V | B.D.O. | Rule 14 & 15 | Identity Card |
| 6 | MBPY-VI | B.D.O./DSWO | Rule 28 | Allotment & Drawal Register |
| 7 | MBPY-VII | B.D.O./DSWO | Rule 33 & 38 | Monthly Progress Report |